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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 176(2)(xv) in Jammu and Kashmir Co-Operative Societies Act, 1989

(xv)the qualification, remuneration, allowances, recruitment and other conditions of service of such officers and other employees of co-operative societies [other than Co-operative Credit Structure Societies] [Inserted by Act No. X of 2010, Dated 28.1.2010, w.e.f. 29.4.2010.];